MANOZ ZAGREE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who were arrested in Crime No.164/2024 registered by the Commercial Street Police Station, Bengaluru, for the offence punishable under Sec. 20B of the Narcotic Drugs and Psychotropic Substances Act, 1985 are before this Court.

(2.) The petitioners were arrested in connection with the said crime on 24/10/2024.

(3.) Petitioners' primary contention is that, the arrest is vitiated for violation of Article 22(1) of the Constitution of India, as no grounds of arrest were served on the petitioners at the time of arrest. 3. The learned High Court Government Pleader for the respondent - State has placed on record the intimation of arrest.